Section 6(2) in The Punjab Passengers and Goods Taxation Rules, 1952
(2)Any alteration in the rates of fare and freights or in the hours of arrivals and departures or in the rate of free luggage allowance as furnished to the Assessing Authority under sub-rule (1) shall be accompanied in writing by the owner to the Assessing Authority forthwith.[7. Passengers tickets. - A ticket, for the carriage of passengers and his luggage in excess of the free luggage allowance shall be in form PTT 4 :Provided that the State Government may generally or in any particular case by order in writing, allow the issue of tickets in any different form and payment of tax in any different manner.
